STATE OF H P Vs. MEHARDEEN

JUDGEMENT

(1.) HEARD and gone through the record. Respondents herein were charge sheeted, for the offence of murder of Sh. Sarwan Kumar, under section 302 read with section 34 Indian Penal Code and, at the end of the trial they were acquitted, against which the appellant-State felt aggrieved and filed the instant appeal. 1 Whether the reporters of Local Papers may be allowed to see the judgment ? yes.

(2.) NECESSARY facts, as emerges from them prosecution case are, that deceased Sarwan Kumar, on 1.9.1990 at about 12 noon, had gone to the place of Shankar Dass to sharp his stone cutting implements but in the evening he did not return to his home, his father Dasandi Ram waited for him for some time, when the deceased did not return he went to sleep thinking that Sarwan Kumar had directly gone to the field to keep watch on the maiz crop.

(3.) BORU (gunny bag) with stone cutting implements was taken into possession vide memo Ex.PB. Inquest report Ex.PM was prepared by the police and dead body was sent for autopsy, which was conducted by Doctor N. K. Verma (PW17). He found the following ante mortem injuries on the dead body: